CIT v. Light Alloy Product Ltd.

Uniphos Enterprises Ltd, Mumbai vs. Addl CIT Cen RG IX, Mumbai

In the result, the appeal of assessee is allowed

…em for inclusion in eligible for 80IB, however, this item is also covered in favour of assessee by the decision of Punjab & Haryana High Court in CIT Vs Impel Forge & allied Industries Ltd (326 ITR 27 P&H), Madras High Court in CIT Vs Light Alloy Product Ltd (373 ITR 322 Mad) and Mumbai Tribunal in ACIT Vs Nagendra Polyplast ( 69 SOT 718 Mumbai). 68. On the other hand, the Id CIT-DR for the revenue, on various items supported the order of Id CIT(A) and in revenues appeal supported the stand of AO. In without prejudice submissions, it was argued that in reducing the items of 'other income' except of job work charg…

Asst CIT CC 38, Mumbai vs. Uniphos Enterprises Ltd, Mumbai

In the result, the appeal of assessee is allowed

Bench: SHRI PAWAN SINGH (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

…for inclusion in eligible for 80IB, however, this item is also covered in favour of assessee by the decision of Punjab & Haryana High Court in CIT Vs Impel Forge & allied Industries Ltd (326 ITR 27 P&H), Madras High Court in CIT Vs Light Alloy Product Ltd (373 ITR 322 Mad) and Mumbai Tribunal in ACIT Vs Nagendra Polyplast ( 69 SOT 718 Mumbai). 68. On the other hand, the ld CIT-DR for the revenue, on various items supported the order of ld CIT(A) and in revenues appeal supported the stand of AO. In without prejudice submissions, it was argued that in reducing the items of ‘other income’ except of job work c…

Addl CIT Cen RG IX, Mumbai vs. Uniphos Enterprises Ltd ( Formlery Known As United Phosphorus Ltd), Mumbai

In the result, the appeal of assessee is allowed

Bench: SHRI PAWAN SINGH (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

…for inclusion in eligible for 80IB, however, this item is also covered in favour of assessee by the decision of Punjab & Haryana High Court in CIT Vs Impel Forge & allied Industries Ltd (326 ITR 27 P&H), Madras High Court in CIT Vs Light Alloy Product Ltd (373 ITR 322 Mad) and Mumbai Tribunal in ACIT Vs Nagendra Polyplast ( 69 SOT 718 Mumbai). 68. On the other hand, the ld CIT-DR for the revenue, on various items supported the order of ld CIT(A) and in revenues appeal supported the stand of AO. In without prejudice submissions, it was argued that in reducing the items of ‘other income’ except of job work c…

Uniphos Enterprises Ltd ( Formerly Known As United Phosphorus Ltd), Mumbai vs. Addl CIT Cen RG IX, Mumbai

In the result, the appeal of assessee is allowed

Bench: SHRI PAWAN SINGH (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

…for inclusion in eligible for 80IB, however, this item is also covered in favour of assessee by the decision of Punjab & Haryana High Court in CIT Vs Impel Forge & allied Industries Ltd (326 ITR 27 P&H), Madras High Court in CIT Vs Light Alloy Product Ltd (373 ITR 322 Mad) and Mumbai Tribunal in ACIT Vs Nagendra Polyplast ( 69 SOT 718 Mumbai). 68. On the other hand, the ld CIT-DR for the revenue, on various items supported the order of ld CIT(A) and in revenues appeal supported the stand of AO. In without prejudice submissions, it was argued that in reducing the items of ‘other income’ except of job work c…

The ACIT CC-38, Mumbai vs. M/S. United Phosphorous Ltd, Mumbai

In the result, the appeal of assessee is allowed

Bench: SHRI PAWAN SINGH (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

…for inclusion in eligible for 80IB, however, this item is also covered in favour of assessee by the decision of Punjab & Haryana High Court in CIT Vs Impel Forge & allied Industries Ltd (326 ITR 27 P&H), Madras High Court in CIT Vs Light Alloy Product Ltd (373 ITR 322 Mad) and Mumbai Tribunal in ACIT Vs Nagendra Polyplast ( 69 SOT 718 Mumbai). 68. On the other hand, the ld CIT-DR for the revenue, on various items supported the order of ld CIT(A) and in revenues appeal supported the stand of AO. In without prejudice submissions, it was argued that in reducing the items of ‘other income’ except of job work c…

M/S. United Phosphorus Ltd(Now Known As Uniphos Enterprises Ltd), Mumbai vs. The DCIT Cen Cir-38, Mumbai

In the result, the appeal of assessee is allowed

Bench: SHRI PAWAN SINGH (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

…for inclusion in eligible for 80IB, however, this item is also covered in favour of assessee by the decision of Punjab & Haryana High Court in CIT Vs Impel Forge & allied Industries Ltd (326 ITR 27 P&H), Madras High Court in CIT Vs Light Alloy Product Ltd (373 ITR 322 Mad) and Mumbai Tribunal in ACIT Vs Nagendra Polyplast ( 69 SOT 718 Mumbai). 68. On the other hand, the ld CIT-DR for the revenue, on various items supported the order of ld CIT(A) and in revenues appeal supported the stand of AO. In without prejudice submissions, it was argued that in reducing the items of ‘other income’ except of job work c…